Bhaskara Pantula Mohan, Member - (1.) The Learned Representative of both the sides are present.
(2.) The Learned Representative for the Petitioner placed on record the Withdrawal Memo. It reads as under :- " The Petitioner (Operational Creditor) hereby submits that the Respondent (Corporate Debtor) has duly paid the total operational debt of a sum of Rs. 1,45,787/- (Rupees One Lakh Forty-Five Thousand Seven Hundred and Eighty Seven Only) in favour of Next Radio Limited (Operational Creditor) as and by way of full and final settlement. Therefore, it is humbly prayed that this Hon'bie Court may be pleased to dismiss the instant application Filed under Section 9 of tie Insolvency and Bankruptcy Code, 2016 as withdrawn in the interest of justice and equity."
(3.) In view of the above settlement the Petitioner is seeking permission to withdraw the Petition. Granted.;